VASANTHA Vs. G.VENKATRAMULU

JUDGEMENT

(1.) Dissatisfied with the compensation awarded by the learned Motor Accidents Claims Tribunal- cum - III Additional District Judge (F.T.C.), Mahabubnagar at Gadwal (for short, the Tribunal), in O.P.No.522 of 2007, dtd. 30/7/2010, the claim petitioners in the said O.P preferred the present Appeal seeking enhancement of compensation.

(2.) For the sake of convenience, the parties hereinafter be referred as they were arrayed before the learned Tribunal.

(3.) The brief facts of the case are that the petitioners, who are the wife and children of Late Chinna Veeranna Goud (hereinafter be referred as 'the deceased'), filed a petition under Sec. 166 of the Motor Vehicles Act, 1988 and Rules 455 of A.P.M.V. Rules, 1989 read with Sec. 140 of M.V.Act, 1989 claiming compensation of Rs.5,00,000.00 for the death of the deceased-Chinna Veeranna Goud in a motor vehicle accident that took place on 2/12/2003. It is stated by the petitioners that on 2/12/2003 at 8.00 P.M., when the deceased along with pillion rider-Wadde Nagappa were proceeding to Nandinne Village on motorcycle, at that time, one Auto rickshaw bearing No.AP-11U-8859 came in opposite direction at a high speed in a rash and negligent manner and hit the motorcycle of the deceased, due to which, the deceased and pillion rider sustained grievous injuries. Immediately, they were shifted to Area Hospital, Gadwal and from there to Government General Hospital, Kurnool and while undergoing treatment on 3/12/2003 at 1.30 a.m., the deceased died.